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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Telangana - Subsection

Section 146(3) in Telangana Panchayat Raj Act, 2018

(3)The number of seats of members of Mandal Praja Parishads in the State reserved for Backward Classes shall not be less than 34% (thirty-four percent) of the total number of seats of the members of Mandal Praja Parishads in the State. For the purpose of reserving MPTCs for Backward Classes in respect of the Territorial Constituencies of the Mandal Praja Parishads in the District, the District Collector, shall determine the number of MPTCs to be reserved for the Backward Classes in each Mandal Praja Parishad, on the basis of the proportionate percentage of Backward Classes of the Mandal in the manner specified below and communicate the same to the concerned Revenue Divisional Officers in the District in respect of the Mandal Praja Parishads falling within their respective jurisdiction.Note. - In order to arrive at the Mandal proportionate percentage of Backward Classes the following formula shall be adopted:
Mandal Proportionate Percentageof Backward Class = Reservation for BCS in the State X Mandal BC%
State Percentage of BCs
Explanation. - (i) State percentage of Backward Classes is the figure as projected by the Directorate of Economics and Statistics.
(ii)Mandal Backward Class percentage is the figure as projected by the Directorate of Economics and Statistics.